Roshni Devi vs State Of Haryana And Ors
2024 Latest Caselaw 10563 P&H

Punjab-Haryana High Court

Roshni Devi vs State Of Haryana And Ors on 1 July, 2024

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               115
                                                                    CWP-14453-2024
                                                                    Date of decision: 01.07.2024

               Roshni Devi                                                    ....Petitioner
                                                    Versus

               State of Haryana and others
                                                                              ...Respondents

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                     *****

Present: Mr. Varun Veer Chauhan, Advocate for the petitioner.

Mr. Harish Nain, AAG, Haryana. ***** AMAN CHAUDHARY. J (Oral)

1. After arguing for some time, learned counsel prays for

withdrawal of the present petition to enable the petitioner to file a

representation, which be directed to be decided in a time bound manner.

2. Dismissed as withdrawn. However, in case a representation is

filed within 4 weeks, the same be decided expeditiously.

(AMAN CHAUDHARY) JUDGE 01.07.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment